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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(4) in The Himachal Pradesh Police Act, 2007

(4)The content and methodology of the annual refresher training courses as well as the other specialized courses for the Officers of the District Armed Reserve and State Armed Police Battalions shall be such as may be prescribed on the recommendations of the Director-General of Police, subject to general directions of the State Police Board.